BASHEERA KHANUM Vs. CITY MUNICIPAL COUNCIL AND ANOTHER

JUDGEMENT

(1.) Heard.

(2.) The instant appeal is directed against the final judgment dtd. 29/7/2011 passed by the High Court of Karnataka at Bangalore [Hereinafter, referred to as 'High Court'] in Regular Second Appeal No. 3394 of 2006, whereby the second appeal preferred by respondent No. 1-City Municipal Council [Hereinafter, referred to as 'respondent no. 1-CMC'] was allowed.

(3.) The appellant Basheera Khanum [Hereinafter, referred to as 'appellant-plaintiff' or 'appellant'] was the plaintiff, and respondent No. 1-CMC was defendant No.1 in the original suit proceedings, which were instituted seeking the relief of declaration and permanent injunction.